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[Cites 0, Cited by 0] [Section 74AA(2)] [Section 74AA] [Entire Act]

State of Chattisgarh - Subsection

Section 74AA(2)(e) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(e)If for reasons to be recorded in writing the Commercial Tax Officer is not satisfied that the applicant has made bona fide use of the declaration forms previously issued to him or that the requirements of the declaration forms applied for are not bona fide, he shall reject the application;